BAISAKHI MODAK Vs. SURAJIT MODAK

JUDGEMENT

(1.) Heard the learned Advocates of both the parties. Affidavit-in-opposition filed in Court today be kept with the record.

(2.) This application is at the instance of the respondent and is field for transfer of the Matrimonial Suit No. 1179 of 2013 pending before the learned District Judge Barasat to the Court of learned District Judge Hooghly at Chinsurah.

(3.) Upon hearing the learned Counsel for the parties and on going through the materials on record, I find that the husband/opposite party herein instituted the aforesaid suit for dissolution of marriage before the learned District Judge Barasat.